RAJ KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, Petitioners seek promotion as well as payment of all the consequential benefits in accordance with a Division Bench judgment of this Court in R C Mandi Vs UOI , W.P.(C) 361/2013 dtd. 28/2/2013.

(2.) Learned Counsel for the Petitioners states that the Petitioners, who are constables with BSF have been deprived of promotion due to defective colour vision. He states the Petitioners have made several representations to DG, Force Headquarters, but have not received any response.

(3.) Issue notice. Mr.Gigi C George, Advocate accepts notice on behalf of the Respondents. He states that the Respondents shall dispose of the representations filed by the Petitioners within twelve weeks.